Dr.Suresh Chandra Reader In ... vs The Accountant General, ...
2022 Latest Caselaw 5467 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                   THE HONOURABLE MR. JUSTICE AMIT RAWAL
           Friday, the 20th day of May 2022 / 30th Vaisakha, 1944
                 IA.NO.1/2022 IN WP(C) NO. 22054 OF 2018(F)
PETITIONER/PETITIONER:

     DR.SURESH CHANDRA, READER IN ENGLISH(RETIRED), SREE NARAYANA
     COLLEGE, KOLLAM, AGED 62 YEARS, S/O.SOMANATHAN, PADMAVATHI BHAVAN,
     ANJETHUKADAVU, EAST MUNDAKKAL, KOLLAM DISTRICT.

RESPONDENTS/RESPONDENTS:

  1. THE ACCOUNTANT GENERAL, TRIVANDRUM
  2. THE DIRECTOR, DIRECTORATE OF COLLEGIATE EDUCATION, OFFICE OF THE
     DIRECTORATE OF COLLEGIATE EDUCATION, VIKAS BHAVAN, TRIVANDRUM.
  3. THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION, OFFICE OF THE
     DIRECTORATE OF COLLEGIATE EDUCATION, KOLLAM.691001.
  4. THE PRINCIPAL, SREE NARAYANA COLLEGE, KOLLAM - 691001.
  5. THE MANAGER, SREE NARAYANA COLLEGE, KOLLAM - 691001.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to recall the judgment
dated 19.11.2021 in the above WP(C) so as to keep the writ petition alive
for considering the other reliefs sought by the petitioner.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this court's judgment
dated 19.11.2021 and upon hearing the arguments of M/S.TERESA C. JOSEPH,
AKHILASREE BHASKARAN, Advocates for the petitioner in IA/WP(C), GOVERNMENT
PLEADER for the respondents 2 & 3 in IA/WP(C) and of SRI.A.N.RAJAN BABU
Advocate for the respondent 5 in IA/WP(C), the court passed the following:
                                   AMIT RAWAL, J.
                           ----------------------------------
                                  I.A.No.1 of 2022
                                           in
                              W.P.(C) No.22054 of 2018
                            ------------------------------------
                        Dated this the 20th day of May, 2022


                                      ORDER

Judgment dated 19.11.2021 was issued on the ground that

the directions contained in the order dated 12.11.2021 have been

complied with, whereas, the counsel for the petitioner submitted

that only first instalment towards the UGC arrears had been paid

and not the remaining amount and therefore I.A. is filed praying

recalling of the judgment. In this view of the matter, judgment

dated 19.11.2021 is recalled. The Writ Petition is restored to file.

Learned counsel for the respondents is directed to file

additional affidavit specifying as to whether the directions

contained in the order dated 12.11.2021 have been complied with

and further, anything survives in the Writ Petition or not.

List on 15.6.2022.

Sd/-

AMIT RAWAL, JUDGE csl

20-05-2022 /True Copy/ Assistant Registrar